Madhya Pradesh High Court
Premdutt Bhatt Dead Thr. Lrs Lalita ... vs Rajeshwari Devi on 5 September, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 886 of 2021
(PREMDUTT BHATT DEAD THR. LRS LALITA BHATT AND OTHERS Vs RAJESHWARI DEVI AND OTHERS)
Dated : 05-09-2022
Shri Vijay Kumar Shukla, learned counsel for the appellants.
Heard on the question of admission.
Appeal is admitted for final hearing.
Let notice of final hearing as well as I.A. 9418/2021 be issued to the
unserved respondents on payment of process fee within seven working days.
If the needful is not done within seven working days, the appeal shall stand dismissed without further reference to the Court.
Interim relief, if any, to continue till the next date of hearing.
(DWARKA DHISH BANSAL) JUDGE AT Signature Not Verified Signed by: APARNA TIWARI Signing time: 9/6/2022 2:31:10 PM